CHANDIGARH HOUSING BOARD Vs. DEVINDER SINGH

JUDGEMENT

(1.) Interpretation of a condition of eligibility for allotment of a housing plot in the Modern Housing Complex, Manimajra under the Manimajra Housing Scheme Phase III 1993 by the appellant herein is in question in this appeal which arises out of the judgment and order dated 25.2.2000 passed by the Division Bench of the Punjab and Haryana High Court in C.W.P. No. 7070/1998.

(2.) The fact of the matter is not in dispute. Respondent No.1 is a retired Army Officer. He and his wife jointly became member of a Co-operative Society known as Army Welfare Housing Organisation (AWHO for short). The said Co-operative Society was registered with the Registrar of Societies, Delhi under the Societies Registration Act being, XXI of 1860.

(3.) AWHO was allotted some land in Delhi by the Ministry of Housing and Urban Development.